Supreme Court - Daily Orders
Maulana Azad Educational Trust vs Uzma Khanam Mirza Moin Ullah Baig on 26 July, 2019
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.25 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 16693/2019
(Arising out of impugned final judgment and order dated 11-04-2019
in WP No. 5805/2018 passed by the High Court of Judicature at
Bombay, Bench at Aurangabad)
MAULANA AZAD EDUCATIONAL TRUST & ANR. Petitioner(s)
VERSUS
UZMA KHANAM MIRZA MOIN ULLAH BAIG & ORS. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 26-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Mahfooz Ahsan Nazki, AOR
Mr. Avinash Tripathi,Adv.
Mr. Zain Maqbool,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We see no reason to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by ANITA MALHOTRA Date: 2019.07.27 13:10:10 IST Reason: